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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(4)Any person discharging any liability to the dealer after receipt of the notice to in this section shall be personally liable to the assessing authority to the extent of the liability discharged or to the extent of the liability of the dealer for the amount due under this Act, whichever is less.